COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,808 of 2,390

High Courts29 Aug 1996

M/s United India Insurance Co. Ltd. Vs Gangawwa and others

Karnataka High Court · (1998) 1 ACC 257 : (1997) ACJ 825 : AIR 1997 Kar 168 : (1997) 2 LLJ 523

Motor Vehicles Act, 1988 — Section 147 (1)Workmens Compensation Act, 1923 — Section 4 A (3)

High Courts28 Aug 1996

Savithramma and Others Vs State of Karnataka and Others

Karnataka High Court · (1997) ILR (Kar) 1218

Karnataka Village Offices Abolition Act, 1961 — Section 5 (1), 6

High Courts28 Aug 1996

Mallavva Vs The State of Karnataka and Others

Karnataka High Court · (1996) 08 KAR CK 0073

Karnataka Land Revenue Act, 1964 — Section 94 A

High Courts28 Aug 1996

Smt. Leelavathi K. Heggadthi Vs Chandu Shetty and Others

Karnataka High Court · (1997) 5 KarLJ 176

Constitution of India, 1950 — Article 227

High Courts28 Aug 1996Dismissed

Smt. Vasumathy Reddy Vs Union of India (UOI) and Others

Karnataka High Court · (1997) ILR (Kar) 302

Constitution of India, 1950 — Article 226, 227Pension Regulations For The Army, 1961 — Regulation 173

High Courts28 Aug 1996

T. Ranganathan Vs Essau Alfred

Karnataka High Court · (1997) 1 KarLJ 721

Civil Procedure Code, 1908 (CPC) — Section 11Contract Act, 1872 — Section 72

High Courts28 Aug 1996Dismissed

Abdul Jabbar Mamu Vs Mohd. Ruknuddin

Karnataka High Court · (1996) ILR (Kar) 3310 : (1996) 7 KarLJ 19

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6 (2)

High Courts27 Aug 1996Dismissed

Nathuram Govindram Vs Subhash Tavanappa

Karnataka High Court · (1997) 3 CivCC 531 : (1997) ILR (Kar) 468

Civil Procedure Code, 1908 (CPC) — Section 100, 151

High Courts27 Aug 1996

Smt. Veeramma Vs H.S. Ramaiah and Others

Karnataka High Court · (1997) 2 KarLJ 326

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

High Courts27 Aug 1996Dismissed

B. Jaikishan Boob Vs Dindigal Cotton Mills

Karnataka High Court · (1997) ILR (Kar) 81 : (1997) 1 KarLJ 268

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

High Courts27 Aug 1996Allowed

Ashokayya Sangayya Hiremath and Others Vs Sidremayya Shadaksharayya Hiremath and Others

Karnataka High Court · (1997) 1 CivCC 302

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

High Courts26 Aug 1996

Smt. Girijamma Vs B.S. Manickyam

Karnataka High Court · (1997) 1 KarLJ 730

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10Limitation Act, 1963 — Section 5

High Courts26 Aug 1996Allowed

Siddaramappa Patil Vs President, Bharathiya Vidhya Vardhaka Sangha and Another

Karnataka High Court · (1997) 1 KarLJ 158

Motor Vehicles Act, 1988 — Section 166 (2)

High Courts23 Aug 1996Allowed

J.S. Ramesh and Others Vs State of Karnataka

Karnataka High Court · (1997) ILR (Kar) 13

Constitution of India, 1950 — Article 255, 304 (b)Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 2 (5)Motor Vehicles Act, 1988 — Section 4 E

High Courts23 Aug 1996

Purushottam Lal Singla and Others Vs State of Karnataka and Others

Karnataka High Court · (1996) 08 KAR CK 0003

Registration Act, 1908 — Section 34, 35, 58, 59, 60

High Courts22 Aug 1996

H.B. Guruchannabasavaiah Vs District Magistrate, Tumkur and others

Karnataka High Court · (1997) CriLJ 4371

Arms Act, 1959 — Section 21Arms Rules, 1962 — Rule 47

High Courts22 Aug 1996

M/s. B. Sharma Rao and H. Ganeshmal and Another, Mysore Vs Headquarters Assistant, the Deputy Commissioner Office, Mysore and Others

Karnataka High Court · (1997) 5 KarLJ 526

Civil Procedure Code, 1908 (CPC) — Section 114

High Courts22 Aug 1996

M. Mallappa Vs Mysore State Agro Industries Corporation Limited, Bangalore and Others

Karnataka High Court · (1997) 1 KarLJ 186

Civil Procedure Code, 1908 (CPC) — Section 47

High Courts21 Aug 1996

G.N. Vemareddy Vs State of Karnataka and Others

Karnataka High Court · (1997) ILR (Kar) 67 : (1997) 1 KarLJ 318

Karnataka Land Revenue Rules, 1966 — Rule 43 (8)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 (1)

High Courts21 Aug 1996

P.M. Krishnaswamy Naik Vs Assistant Commissioner and Land Acquisition Officer, Chitradurga

Karnataka High Court · (1997) 1 KarLJ 565

Civil Procedure Code, 1908 (CPC) — Section 114Land Acquisition Act, 1894 — Section 18